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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(11) in Maharashtra Public Universities Act, 2016

(11)As the Chairperson of the authorities or bodies or committees of the university, the Vice-Chancellor shall be empowered to suspend member from the meeting of the authority, body or committee for persisting to obstruct or stall the proceedings or for indulging in behaviour unbecoming of a member, and shall report the matter accordingly, to the Chancellor.